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State of Odisha - Section

Section 44 in The Orissa Betterment Charges Rules, 1958

44. Court-fee stamps on appeal and revision petitions under Sections 14 and 15.

- Appeals and revision petitions preferred under the Act, shall bear court-fee as laid down in the Court-fees Act, 1870 (Act VII of 1870) as subsequently amended in its application to the State of Orissa.